Section 25 in Haryana Distribution and Retail Supply Licence
25. Provision of Subsidies to Certain Consumers.
- 25.1 The Commission may allow the Licensee to set tariffs which do not satisfy Condition 22, if the departure is in accordance with the policy of the State Government under Section 12 of the Act, subject to the State Government expressly undertaking to make such compensation to the Licensee for loss of revenue by the Licensee for such departure. Such compensation for a year shall not be less than that estimated by the Licensee and approved by the Commission of the difference in that financial year between :(a)the revenue which the Licensee is entitled to recover under the terms of Condition 22.1; and(b)the revenue received from the tariff consistent with the tariff proposed under Paragraph 23.3.25.2Within one month of the end of each financial year, the Licensee shall calculate the difference for the financial year between the actual values of Conditions 25.1(a) and 25.1(b), and submit such calculation to the Commission for approval. The mode of payment will be decided by the Commission from time to time in accordance with Section 12(3) of the Act.
